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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(2) in Uttarakhand Police (Amendment) Act, 2018

(2)
(a)In view to the prevalent revenue police provision and regular police provision in the State for the District of the Kumauon region a District Complaint Authority shall be constituted. The jurisdiction of this Authority shall be all the districts of the Kumaun region means Nainital, Udhamsingh Nagar, Almora, Bagchswar, Champawat and Pithoragarh.
(b)In the said continuation for the districts of the Garhwal region a District Complaint Authority in Dehradun for the district Dehradun shall be constituted. The jurisdiction of this Authority shall be all the districts of the Garhwal region means Dehradun, Haridwar, Pauri, Chamoli, Rudrapryag, Tehri and Uttarkashi.".